Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27B] [Entire Act] State of Kerala - Subsection Section 27B(3) in Kerala Conservation of Paddy Land and Wetland Act, 2008 (3)The District Collector may, after giving an opportunity to the appellant to be heard, dispose of the appeal as expeditiously as possible.
